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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(e) in Paradip Port Rules, 1966

(e)masters and owners of vessels receiving fuel oil and supplier of fuel oil for bunkering shall jointly and severally be held liable for any damage caused to any property belonging to the port or cargo in incharge of the Traffic Manager by any defect in, or failure of the apparatuses or appliances of the vessels or the suppliers.